Mukhtar Ahmad, J. - (1.) SUPPLEMENTARY affidavit/Joint affidavit of Pramod Kumar @ Raju, Narvda Prasad applicants and opposite party No. 2 Raj Narayan filed today, is taken on record.
(2.) HEARD learned counsel for the applicants, learned counsel for the opposite party No. 2 and learned A.G.A. for the State. This application under Section 482 Cr.P.C. has been moved by the applicants for quashing the entire proceedings of Case Crime No. 780 of 2002 State v. Pramod Kumar and others arising out of Case Crime No. 134 of 2002 under Sections 325, 323, 504 I.P.C., Police Station Dhata, District Fatehpur. Further proceedings of the matter are also prayed to be stayed.
(3.) IT appears that some altercation took place between the parties and in this regard, an F.I.R. was registered at Case Crime No. 134 of 2002 under Sections 325, 323, 504 I.P.C.; that matter was subsequently ordered to be investigated and I.O. submitted the chargesheet and matter is pending before Learned Judicial Magistrate, Khaga, District Fatehpur. It is also stated that now parties have entered into compromise and a joint affidavit on behalf of both the parties has also been filed.;